High Courts07 Oct 1985
Assistant Collector of Customs Vs Fazlu Rahaman Khatri and Another
Calcutta High Court · (1988) 38 ELT 32
Customs Act, 1962 — Section 104
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,518 of 3,204
High Courts07 Oct 1985
Madhab Chandra Bandopadhya and Others Vs State of West Bengal and Others State of West Bengal and Others Vs Madhab Chandra Bandopadhya and Others University of Calcutta Vs Madhab Chandra Bandopadhya and Others Ramkrishna Mission Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 306
Constitution of India, 1950 — Article 133, 15(1), 15(2), 16(2), 16(5)Societies Registration Act, 1860 — Section 20
High Courts07 Oct 1985Allowed
Somnath Bandopadhyay Vs University of Calcutta and Others
Calcutta High Court · 90 CWN 743
Constitution of India, 1950 — Article 226
High Courts04 Oct 1985
Assistant Controller of Estate Duty and Others Vs Mukundadas Nundy and Others
Calcutta High Court · (1987) 168 ITR 12 : (1987) 33 TAXMAN 147
Estate Duty Act, 1953 — Section 70
High Courts04 Oct 1985
COMMISSIONER OF INCOME TAX Vs VIJOY KUMAR VINEET KUMAR.
Calcutta High Court · (1987) 66 CTR 233
Income Tax Act, 1961 — Section 40A(7)(a)
High Courts04 Oct 1985Allowed
Dilip Banerjee and Another Vs Sukhamoy Upadhyay and Others
Calcutta High Court · 90 CWN 661
Civil Procedure Code, 1908 (CPC) — Section 24West Bengal Land Reforms Act, 1955 — Section 21(2)
High Courts01 Oct 1985Dismissed
Britania Industries Ltd. Vs Punjab National Bank and Others
Calcutta High Court · AIR 1986 Cal 296
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 7, Order 6 Rule 17
High Courts30 Sept 1985Allowed
Smt. Sulochana Devi Bubna Vs Gobinda Chandra Nag and Others
Calcutta High Court · AIR 1986 Cal 430
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Evidence Act, 1872 — Section 65, 66
High Courts30 Sept 1985Allowed
Calcutta Shipping Bureau and Others Vs Calcutta Port Trust and Others
Calcutta High Court · AIR 1986 Cal 288
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 21, 56
High Courts30 Sept 1985
Satya Dulal Singha Vs Commissioner of Income Tax
Calcutta High Court · (1987) 63 CTR 246 : (1987) 165 ITR 135
High Courts27 Sept 1985Dismissed
East Anglia Plastics (India) Ltd. Vs State of West Bengal and Another
Calcutta High Court · AIR 1986 Cal 422
Civil Procedure Code, 1908 (CPC) — Section 80(1)Contract Act, 1872 — Section 39Limitation Act, 1963 — Article 117, 5
High Courts27 Sept 1985Dismissed
Collector of Customs and Others Vs Union Carbide India Limited
Calcutta High Court · 90 CWN 599 : (1986) 10 ECC 51 : (1986) 9 ECR 740 : (1987) 27 ELT 241
Constitution of India, 1950 — Article 226
High Courts27 Sept 1985
Hindustan Steel Limited Vs Ved Prakash Ramlal
Calcutta High Court · 90 CWN 995
Arbitration Act, 1940 — Section 30, 33
High Courts25 Sept 1985
Oriental Rubber Works Vs Income Tax Officer and Others
Calcutta High Court · (1987) 65 CTR 274 : (1987) 166 ITR 387 : (1987) 33 TAXMAN 38
Income Tax Act, 1961 — Section 271(1), 274
High Courts24 Sept 1985Dismissed
High Court at Calcutta and Others Vs Bhakti Brata Das Sharma and Others
Calcutta High Court · 90 CWN 420
Constitution of India, 1950 — Article 226, 229(2)
High Courts23 Sept 1985Dismissed
Smt. Smriti Banerjee Vs Tapan Kumar Banerjee
Calcutta High Court · AIR 1986 Cal 284
Hindu Marriage Act, 1955 — Section 13(1A)
High Courts23 Sept 1985Dismissed
Cashewnut Processing Enterprise Vs State of West Bengal and Others
Calcutta High Court · 90 CWN 565
Constitution of India, 1950 — Article 19, 301, 305Forest Act, 1927 — Section 2, 2(4), 2(4)(a), 2(4)(b), 2(4)(b)(i)
High Courts20 Sept 1985
Dipti Kumar Basu and Others Vs Chief Inspector (Shops and Establishments) and Another
Calcutta High Court · 90 CWN 353 : (1987) 1 LLJ 45 : (1987) 65 STC 177
Constitution of India, 1950 — Article 14, 19West Bengal Shops and Establishments Act, 1963 — Section 10, 2, 21, 4, 5
High Courts20 Sept 1985
Sushila Bala Roy Vs Madhuri Chowdhury
Calcutta High Court · 90 CWN 363
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, Order 41 Rule 4, Order 9 Rule 13
High Courts19 Sept 1985Allowed
Sadhusaran Singh Vs West Bengal State Electricity Board and Another
Calcutta High Court · AIR 1986 Cal 240 : 90 CWN 151
Sales of Goods Act, 1930 — Section 2(14), 2(3), 20, 21, 22